(1.) By way of the instant petition, the petitioner has sought the following reliefs:-
(2.) The factual matrix of the petitioner's case, in short is thus:-
(3.) The petitioner has filed the writ petition on the following grounds:-
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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